NATHOO LAL Vs. ARCHAEOLOGICAL SURVEY OF INDIA

JUDGEMENT

(1.) Issue rule. Mr. Chandershekhar, Advocate waives notice of rule. With consent of counsel these petitions were heard finally.

(2.) Several reliefs including orders for quashing of advertisements issued on 24.8.2000 and 12.8.2001 as well as quashing of policy guidelines dated 1.1.2003 have been sought for. However, during the course of hearing the main grievance projected by counsel for petitioners was that the respondent Archaeological Survey of India should issue identity cards to photographers of those furnished license in terms of its policy dated 1.1.2003.

(3.) This court had considered the policy guidelines in the context of a challenge in an almost identical terms. The Division Bench in its order dated 30.9.2005 disposed off the matters in the following terms :-